Section 9(1)(b) in The Karnataka Pawnbrokers Act, 1961

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State of Karnataka - Subsection

Section 9(1)(b) in The Karnataka Pawnbrokers Act, 1961

(b)If the applicant delivers back to the pawn-broker the declaration duly made before any Magistrate or Judge by the applicant and by a person identifying him, the applicant shall have, as between himself and the pawn-broker, all the same rights and remedies as if he had produced the pawn-ticket:

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State of Karnataka - Subsection

Section 9(1)(b) in The Karnataka Pawnbrokers Act, 1961